STATE OF MAHARASHTRA Vs. HARICHANDRA ALIAS RAGHU DESHMUKH

JUDGEMENT

(1.) This appeal stems from judgment and order in Sessions Trial No. 75/2007 passed on 4th June, 2009 by learned Assistant Sessions Judge, Bhandara, who acquitted the respondentaccused of the offence punishable under sections 304 & 201 of the Indian Penal Code.

(2.) Background facts in nutshell are these :

(3.) The trial Court, after recording evidence and hearing submissions in the course of trial, found that the prosecution has utterly failed to prove offences punishable under sections 304 and 201 of the IPC and recorded acquittal.